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Murari Lal v. Mohammad Yasin
Murari Lal v. Mohammad Yasin
(High Court Of Judicature At Allahabad)
| 27-09-1938
Advocate List
Bench
- HON'BLE JUSTICE MULLA, J
Eq Citations
- AIR 1939 ALL 46
- LQ/AllHC/1938/158
Head Note
CRIMINAL PROCEDURE, 1973 - Ss. 391 and 394 - Conviction in absence of accused - Accused not present when judgment was pronounced - Sentence of imprisonment for life imposed - Accused present when sentence was confirmed - Whether conviction can be sustained - Held, conviction can be sustained - Sentence of imprisonment for life confirmed - Accused directed to surrender to custody
